Andhra Pradesh High Court - Amravati
Kotapati Bindu Madhavi vs The State Of Ap on 10 January, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA TUESDAY THE NINTH DAY OF JANUARY TWO THOUSAND AND TWENTY FOUR 'PRESENT: THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RA 2 CRIMINAL PETITION NOG: 9525 OF 2023 Between: 1. Kotapah Bindu Madhavi, W/o.Sai Krishna, Hindu, aged 33 years. Houses ife, Rio.fvo.Late Andhra Kesari Chowdary. O.No.19-3-2/87, Behind Clamond Waflection, Ranigunta Road, Sri suram Trupat-Si7ia4 2. Konda Suseela,, Wo.Late Andhra 'Kesar i Chowdary, Hindu aged SY years, Housewife, Rio. O.No.19-3-2/97, Behind Dlarnond Callection, Renigunta Raad, Srinivasapurain Frapatr RTP TOA, 4. "Konda Chandra Sekhar,, Sfo.Late Andhra Kesari Chowdary, Hindu, aged 38 years, Business, Myo. D No. 1-3-2/07 Behind Diarnond Collection, Renigurita Road, Srinivasapuram Tirupatl-S 1? 1G 1 4. Konda Narendra Nath Chowdhary, Sio.Late Andhra Resari Chowdary, Hindu, aged 38 years. Business, O.No.19-3-2/97, Behind Diamond Collection, Renigunta Road, Srinivasapuram TirupatlS47 10% o. Mynarmpatl Prasad, S/o. Venkatalah, Aged AO years, Hindu, Business, O.No. 18-3-2/97, Behind Diamond Collection, Renigunia Road, Srinivasapuram Tirupal-84 7104 8. Pavulurl Ramanaidu,, Sfo.Vengaigh, Aged 52 years, Hindu, Business, D.No. FO-S-2/97 | _Behing Chamond Collection, Renigunta Road, SHNVasapuran Tirupat-17104 , Yenugupati Nageswara Rac, Sfo.Chandraiah, Aged §9 years, Hindu, Business, O.No. 19-3-2/97, Behind Diamond Caflectian. Renigunta Rear, Srinivasapuram 7 Mrupat-Siy ia Pettioner/Accusad AND 1. The State of Andhra Pradesh, Frrough S.H.0.. 1-Town FPotios Station, Narasaraopeta, Rep. by its Public Prosecutar, High Coun of Andhra Pradesh at Arnaravatt. 2. Smt. . Tirupathamima, Wo. Late K. Mallikarjuna Rao, Aged about 80 years, Woe. Housewife, Ria. D. Now 1-14/1-8 Ramireddypeta, Opp te Bashyam, Narasaraapet, Painadu CHstrict, R2 is impleaded as per court order dated 26-12-2624, In LA.No.01/2023 in CRLP.No. 9523 of 2023 RespondentiCompiginant Petition under Section 438 of Cr.P.C, praying thal in the circumstances stated in the memorandum of grounds filed in su sport of the Criminal Petition, the High Court may be leased to grant anicinatory ball in 'he avent of patitionersfaccusead arrest in PLR SNe AS of 2023, dated 1 14. G2. S025, registered in Narasargonpet, [- Tawn Police Statio fmamorandum of grounds fited in support thereof ancl upon hearing the arguments of The pebtion coming on for hearing, upon perusing the Petition and the 2 SH ADL RAMA KRISHNUODLU N Advocate for the Petitioner and of Fublic Prosecutor for Respondent, the Court made the follawing ORDER
REM SSS WTS THE HON'BLE SRI JUSTICE T.MALLIKARIUNA RAO Criminal Petition No.9823 of 2023 QRBER :
This Criminal Petition is lect uncler Sections 458 of the Cosi of Criminal Procedure, 1973 €CrPO)} seeking anticinetary bell ta petitioners /A.1 to &.7 in Chime No.48 of 2023 of Nerasaraapet I Town Police Station, registered far the offence under Sections 347, 386, 452, SOG reac with 34 of Incian Sanal Code, on Heard Jearned counsel for the petitianers AAT fo A.Y ane the learned Assistant Public Prosecutor reoresenting the respondent/State, 22.01.2022 at about 3 The case of prosecution, in brie 7.00 a.m, all the petitioners traspassed into the house o camplginant af Narasgracpsta and snatched her mobile shone, demanded her to give keys of fran safe by abusing her in fibhy language and kickecl her indiscriminately and hurled threats anc stating that they would do away her fife. Later they plundered diamond necklace, cash, cheque books ancl documents and eff the house of deracto complainant.
4, Learned counsel for the petitioners submits that there is dek nearly seven months in giving resort fo the onlice about the occurrence. AS seer from the efecto complainant's report, the incident In question was held on 224.2022 at 7.00 am. As seen Crh PNoGS23 ef 2025 fram the report, her husbared was murderesd on O7.07. 2021. The grievance of the defacto complainant is that after death of her husband, her daughter-intlaw/i® petitionerfA.1 with the helo of her rlatives threatened fer to transfer the property of defacto complainant on her name, it seerns that the gefecto camplainant's son who is husband of petitioner/A.1 fs also shown as AO in the murder case of defacto complainant's husband.
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5. Learned counsel far the petitioners further contends that after the alleged incigent on 22, 01.2022, the 1" pstitioner/Al stayed in the house of cefecto complainant for a pericd of three months Le. fram March, 2022 to June, 2023. In support of the said contention, the 1° netitioner/A.1 has placed medical record which prima facie shows thet the 1% petitioner's son got treatment at Narasaraopeta Ho spital. Itis submitted by the 1° petitioner that her parents are residents of Tirupathi. Excent the cefanie complainant and her husband, there are no other persons with whom she has acquaintance at Narasaraopeta.
&, In support of the said contention, she also relied on the complaint said to have been given by the cevecto complainant to the R.O.0 regarding the alleged incident held on 22.01.2022. In the ~ petition filed under Section LOY of Cr.e8.C. by the cefects cormipiginant st to the R.D.O., she alleged that the a Y sseoondent Tr petitioners t used to five in ber house along wh) her, he pedtioner is causing ue io i S :
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N N ioner if < Ni + ne 1 pet } of the house of SfaClO CLM ' se aX e i TAR CrhPLNo.8523 of 2072 r B. Learned counsel for the petitioners submits that the 1° petitioner moved an appropriate application under Dornestic Violence Act lo enforce her sights. This court views that instead of resorting Rrotest, the 1" petitioner is suppased to exercise her rights with due process of law, if she feels that she got rights in the properties of matrimonial house. On behalf af the 1% petitianer, learned counsel for the petitioners undertakes that she will ROE resort to such activity like Staying protest in front of the house of her mat Gimanial house and she work Gut her remecties in acces rdance with law. 9, is also submitted on behalf of the petivieners in event of arrest of 1° petitioner, j it may Cause Several complications to her as her S uwFering from cystic fibrosis and the 1 petitioner is sunposedd to spend an arncunt of Rs.3,50,000/- per month towards the meciicai expenses of her son and she is in helpless condition, LQ, Learned counsel for the petiioners further submits that other petitioners are resident of Tirupathi and they have no concerned with the disputes between the ceferto cam Hainant and 1S petitioner anc ; i they just warited to settle the fami ly disputes of 1S petitioner, Li, Considering the nature of accusations made against the pelitioners and keeping note of the fam Hy disputes between the HEARN?
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